Smt. Kiran Devi vs Dikuram Majhi & Ors
2022 Latest Caselaw 1411 Jhar

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                       S.A. No. 230 of 2018
           Smt. Kiran Devi............                          Appellants
                                Versus
           Dikuram Majhi & Ors............                            Respondents
                                ......

Coram: Hon'ble Mr. Justice Ananda Sen ......

I.A. No. 8570 of 2018

4/07.04.2022 Counsel for the appellant, by referring Para- 4 & 5 of this interlocutory application, submits that the records of Title Suit No. 6 of 2007 (11/1998) is not traceable and, therefore, the certified copy of the judgment and decree has not been supplied to the appellant.

The Principal District & Sessions Judge, Seraikella, is directed to look into the matter and send a report to this Court within a week.

List this case in the next week.

Let a copy of this order be communicated to the Principal District & Sessions Judge, Seraikella, immediately through FAX.

(Ananda Sen, J) Mukund/-cp.1